ISMAIL HAJI YUSUF BHATUK Vs. COMMISSIONER

JUDGEMENT

(1.) Heard Mr. Mansuri, learned advocate for Mr. M.A. Kharadi learned advocate for the petitioner and Mr. Goutam, learned AGP for the respondents. Mr. Kharadi, learned advocate for the petitioner has filed leave note however, Mr. Mansuri, learned advocate has appeared and conducted final hearing of the matter.

(2.) In present petition the petitioner has prayed, inter alia, that:-

(3.) From the relief prayed for and the details mentioned in in the petition as well as in light of the contention raised by the learned advocate for the petitioner it has emerged that the petitioner is aggrieved by the decision of the respondent of not considering him eligible for pension.